Section 41(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(3)The local authority may, on receipt of a notice under sub-section (3) make objections to the Board or may require, the Board before any such open space is so transferred to enclose, level, turf, drain and lay out such space and provide foot paths and lamp posts therein. The Board shall consider such objections and requirements and then pass a final resolution reaffirming or modifying the proposal.
